VIVEK AGARWAL Vs. RAJA ACHARJI

JUDGEMENT

(1.) The present revisional application has been directed for quashing the impugned proceeding being C. Case No. 3436 of 2018 under Ss. 389 of the Indian Penal Code pending in the court of 10th Judicial Magistrate, Alipore, South 24 Parganas.

(2.) The subject matter under challenge in the present revisional application mainly relates to order dtd. 13/9/2018 passed in C. Case No. 3436 of 2018 by the learned 10th Judicial Magistrate, Alipore, South 24 Parganas, wherein the learned Magistrate was pleased to issue summon under Sec. 204 of the Code of Criminal Procedure (in short "the code") against the petitioner/accused person for the offence committed under Ss. 389 of the Indian Penal Code (in short "IPC").

(3.) For better understanding regarding the contents of the impugned order, let me reproduce the relevant order passed by the concerned Magistrate.